High Courts28 Apr 2003
Bandel Traders (P) Ltd. Vs Union of India
Delhi High Court · (2003) 130 TAXMAN 428
COURT ARCHIVE
Delhi High Court judgments
1,27,061 judgments · page 5,231 of 6,354
High Courts28 Apr 2003Dismissed
Bandel Traders Pvt. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2003) 5 AD 168 : (2003) 185 CTR 98 : (2003) 105 DLT 540 : (2003) 263 ITR 431
Income Tax Act, 1961 — Section 132(1)
High Courts28 Apr 2003
B.R. Metals Pvt. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2003) 105 DLT 123 : (2003) 69 DRJ 271 : (2003) 88 ECC 519 : (2003) 157 ELT 21
High Courts28 Apr 2003Dismissed
Municipal Corporation of Delhi Vs Sh. Kanwar Pal and Another
Delhi High Court · (2003) 6 AD 46 : (2003) 104 DLT 945 : (2003) 70 DRJ 348 : (2003) 3 SLJ 502
High Courts28 Apr 2003Allowed
Duggar Fiber Pvt. Ltd. Vs Shri Bengali Majhi and Others
Delhi High Court · (2003) 4 AD 426 : (2003) 105 DLT 145 : (2003) 69 DRJ 351 : (2004) 1 SLJ 75
High Courts28 Apr 2003
Sudesh and Others and S. Kumar Construction Vs MTNL
Delhi High Court · (2003) 04 DEL CK 0026
High Courts28 Apr 2003Dismissed
Sudheer Srivastava Vs Director, AIIMS and Another
Delhi High Court · (2003) 4 AD 393 : (2003) 105 DLT 74 : (2003) 71 DRJ 691 : (2004) 1 SLJ 56
High Courts28 Apr 2003Allowed
Jagson Airlines Ltd. and Another Vs Bannari Amman Exports (P) Ltd. and Another
Delhi High Court · (2003) 2 ARBLR 315 : (2003) 104 DLT 957 : (2003) 69 DRJ 490 : (2003) 46 SCL 1
High Courts25 Apr 2003
Hari Ram Vs Lala Om Prakash
Delhi High Court · (2003) 4 AD 124 : (2003) 104 DLT 861 : (2003) 68 DRJ 510 : (2003) 1 ILR Delhi 348
High Courts25 Apr 2003Dismissed
Gangabhishan Jain Vs Union of India (UOI)
Delhi High Court · (2003) 4 AD 211 : (2003) 107 DLT 749
Constitution of India, 1950 — Article 226
High Courts25 Apr 2003
Shobha and Others Vs Govt. of Nct of Delhi and Another
Delhi High Court · (2006) 3 ACC 145
High Courts25 Apr 2003Dismissed
Maj. Gen. Rajinder Singh Chowdhary (Retd.) Vs S. Manjit Singh Chowdhary and Others
Delhi High Court · (2003) 1 ILR Delhi 338
High Courts25 Apr 2003
Ramesh Kumar Vs State
Delhi High Court · (2003) 4 AD 377 : (2003) 106 DLT 534 : (2003) 2 DMC 484 : (2003) 69 DRJ 416 : (2003) 4 RCR(Criminal) 389
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 323, 406, 498A
High Courts25 Apr 2003
The State Trading Corporation of India Ltd. Vs New Delhi Municipal Council
Delhi High Court · (2003) 4 AD 463 : AIR 2003 Delhi 295 : (2003) 104 DLT 808 : (2003) 68 DRJ 539
High Courts25 Apr 2003
Smt Shobha and Shri Kailash Chand and Another Vs Govt. NCT of Delhi and Another
Delhi High Court · (2004) ACJ 1479 : (2003) 4 AD 492 : AIR 2003 Delhi 399 : (2003) 105 DLT 449 : (2003) 69 DRJ 188 : (2003) 1 ILR Delhi 359 : (2004) 2 RCR(Civil) 91
High Courts25 Apr 2003Dismissed
Delhi Transport Corporation Vs Sh. Harpal Singh, Ex. Security Guard and Another
Delhi High Court · (2003) 4 AD 429 : (2003) 105 DLT 113 : (2003) 69 DRJ 537 : (2004) 1 SLJ 66
High Courts25 Apr 2003Dismissed
Shri M.R. Bhatia Vs The Director of Education and Another
Delhi High Court · (2003) 4 AD 570
High Courts25 Apr 2003Dismissed
Pranay Kumar Soni Vs The Chairman, U.P.S.C. and Another
Delhi High Court · (2003) 69 DRJ 278
Administrative Tribunals Act, 1985 — Section 3Constitution of India, 1950 — Article 226
High Courts25 Apr 2003Allowed
Union of India (UOI) and Another Vs Pawan Aggarwal
Delhi High Court · (2003) 106 DLT 460 : (2003) 3 RAJ 425
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)Constitution of India, 1950 — Article 226